RAJKUMAR Vs. MAHESH KUMAR

JUDGEMENT

(1.) Inasmuch as the issues arising for consideration in both these civil revision petitions are one and the same, a common order is being passed.

(2.) The Civil Revision Petition, in C.R.P.No.2541 of 2009, has been filed against the order, dated 30.6.2009, made in I.A.No.1366 of 2009, in O.S.No.603 of 2009, on the file of the VIII Assistant Judge, City Civil Court, Chennai. The Civil Revision Petition, in C.R.P.No.2542 of 2009, has been filed against the order, dated 30.6.2009, made in I.A.No.1367 of 2009, in O.S.No.603 of 2009, on the file of the VIII Assistant Judge, City Civil Court, Chennai.

(3.) The petitioners in the present civil revision petitions are the defendants in the suit, in O.S.No.603 of 2009, pending on the file of the VIII Assistant Judge, City Civil Court, Chennai. The respondent herein had filed the suit, in O.S.No.603 of 2009, on the file of the VIII Assistant Judge, City Civil Court, Chennai, praying for a decree of permanent injunction restraining the defendants therein, their men, agents and others acting on their behalf, from, in any way, interfering with the peaceful possession and enjoyment of the suit schedule property, by the plaintiff, except under the due process of law and for a permanent injunction restraining the defendants and the others from, alienating the suit schedule property.